50. Procedure of Regional Transport Authority in considering application for contract carriage permit.
- A Regional Transport Authority shall, [in considering an application for] [Substituted by Act 100 of 1956, section 44, Act 100 of 1956, for 'in deciding whether to grant or refuse' (w.e.f. 16-2-1957).] a contract carriage permit, have regard to the extent to which additional contract carriages may be necessary or desirable in the public interest; and shall also take into consideration any representations which may then be made or which may previously have been made by persons already holding contract carriage permits in the region or by any local authority or police authority in the region to the effect that the number of contract carriages for which permits have already been granted is sufficient for or in excess of the needs of the region or any area within the region.
